Section 15(2) in The Orissa Land Reforms Act, 1960
(2)On receipt of the application under Sub-section (1), the Revenue Officer may, after making such enquiry as he deems fit direct the payment of arrears of rent, if any, found due or, determine the quantum of rent under Clause (a) or [in cases under Clauses (b) (c) and (d) thereof] [Substituted vide Orissa Act No. 9 of 1974.] order the tenant by a notice served in the prescribed manner and specifying the grounds on which order is made to cease, to cultivate the land :Provided that in case of dispute arising out of a matter mentioned in Clause (c) of Sub-section (1) of Section 14, the Revenue Officer before ordering the tenant to cease to cultivate the land shall decide, if rent has been duly offered and may allow reasonable opportunity to the tenant to pay or deliver to his landlord the rent payable.
